COURT ARCHIVE

Bombay High Court judgments

73,288 judgments · page 928 of 3,665

High Courts23 Apr 2015Disposed off

Sharad Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 4 ALLMR 547 : (2015) 5 BomCR 436

Bombay Public Trusts Act, 1950 - Section 41(d)(c), 41C, 41-C, 41D, 67Constitution of India, 1950 - Article 142

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High Courts23 Apr 2015

The Commissioner of Income Tax Vs Salgaonkar Mining Industries Pvt. Ltd.

Bombay High Court · (2015) 235 TAXMAN 96

Income Tax Act, 1961 - Section 115JA, 115JA(2), 234B, 234C, 260A

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High Courts23 Apr 2015Disposed off

Bombay Subruban Art and Craft Education Society and Others Vs Govind Gajanan Dabholkar and Others

Bombay High Court · (2015) 5 ABR 600 : (2016) 1 BomCR 498 : (2015) 4 MhLj 801

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 23 Rule 1, Order 41 Rule 22, Order 41 Rule 33East Punjab Urban Rent Restriction Act, 1949 - Section 13 (2)Presidency Small Cause Courts Act, 1882 - Section 41

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High Courts23 Apr 2015Allowed

Employees State Insurance Corporation Vs Fire End Enterprises and Others

Bombay High Court · (2015) 04 BOM CK 0056

Employees State Insurance Act, 1948 - Section 74(1), 75, 82(2)

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High Courts23 Apr 2015

Commissioner of Income Tax-Central-IV Vs Ruby Mills Limited

Bombay High Court · (2015) 04 BOM CK 0035

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High Courts23 Apr 2015Dismissed

Kishore Kanhya Ravate Vs State of Maharashtra

Bombay High Court · (2015) 04 BOM CK 0018

Penal Code, 1860 (IPC) - Section 300, 302, 304

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High Courts23 Apr 2015Allowed

Parshuram Vs State of Maharashtra

Bombay High Court · (2015) 04 BOM CK 0016

Arms Act, 1959 - Section 25, 27, 3, 5Penal Code, 1860 (IPC) - Section 120-B, 302, 34

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High Courts22 Apr 2015Allowed

Aniruddha Vasant Kher and Others Vs State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4376

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294, 323, 34, 427, 452

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High Courts22 Apr 2015Partly Allowed

Kisan Pandurang Shinde and Others Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 4199

Penal Code, 1860 (IPC) - Section 34, 392, 394, 397

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High Courts22 Apr 2015Partly Allowed

Dadiya Vs The State of Maharashtra

Bombay High Court · (2015) ALLMR(Cri) 3423

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 304

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High Courts22 Apr 2015Dismissed

Anil Ramchandra Hariname Vs Rohini

Bombay High Court · (2015) 04 BOM CK 0295

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 2, Order 41 Rule 33Hindu Marriage Act, 1955 - Section 10, 13, 13B

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High Courts22 Apr 2015

The Commissioner of Income Tax-III Vs Suresh L. Wadhwa

Bombay High Court · (2015) 374 ITR 541

Income Tax Act, 1961 - Section 143(3), 80IB(10), 80IB(10)(a), 80IB(10)(c), 80IB(10)(d)

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High Courts22 Apr 2015Disposed off

Cafe Hornby and Excel Stores Vs The Life Insurance Corporation of India

Bombay High Court · (2015) 04 BOM CK 0281

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 5, 7

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High Courts22 Apr 2015Allowed

Swapnali and Others Vs The State of Maharashtra

Bombay High Court · (2015) 2 BomCR(Cri) 772 : (2015) CriLJ 3084

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313, 342Evidence Act, 1872 - Section 25, 26, 27Penal Code, 1860 (IPC) - Section 149, 302, 34, 393, 396

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High Courts22 Apr 2015